Report No. 60
1.23. Form of the proposed legislation.-
There is another preliminary question to be considered. Assuming that there is to be one Interpretation Act1 what should be the form which the proposed legislation should take?
The new legislation can possibly take one of the following forms:-
(i) An amending Act; or
(ii) A new Act which will apply to all Central Acts, whether passed before or after the commencement of the new Act.
1. Para. 1.22, supra
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